LAWS(RAJ)-2021-2-219

PRAVEEN KUMAR Vs. STATE OF RAJASTHAN

Decided On February 04, 2021
PRAVEEN KUMAR Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking a direction to the respondents to consider the candidature of the petitioner as per his degree / diploma in Computer Application from the recognized University / Institute with all consequential benefits.

(2.) Further relief has been sought that the respondents be directed to accord appointment to the petitioner on the post of LDC in the category of SC, male in District Sirohi, pursuant to the advertisement 2013.

(3.) Advertisement dtd. 14/2/2013 (Annexure-1), was issued for appointment to the post of LDC. The advertisement inter alia indicated the minimum educational qualification and provided that the applicant must have obtained the qualification on the last date of filing the application.